T.K. Basu, J. - (1.) This is an application by the petitioner Pashupati Nath Ghosh for himself and other clerical and subordinate employees of Messrs. Andrew Yule and Company Limited, the respondent No. 2. This application has been made with leave under O. 1. R. 8 of the Code of Civil Procedure, 1908.
(2.) In this application the challenge is directed against certain orders of the Regional Provident Fund Commissioner appointed under the Employees' Provident Funds Act, 1952 (hereinafter referred to as the Act).
(3.) It appears that on the 21st April, 1962 after the provisions of the Act and the Employees' Provident Funds Scheme, 1952 framed thereunder were extended to commercial establishments, the respondent Company received a letter from the Regional Provident Fund Commissioner, West Bengal (hereinafter referred to as the Commissioner) asking it to comply with the provisions of the Act and the Scheme.;